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Chota Nagpur Division - Section

Section 151 in Chota Nagpur Tenancy Act, 1908

151. Issue of summons to defendant - If the statement of claim is in proper form the Deputy Commissioner shall direct the issue of a summon to the defendant in the prescribed form [and also of a copy of the plaint or, if there are two or more defendants, of such portion of the plaint as relates to him.]